DALBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant appeal has been filed by convict-Dalbir for challenging the judgment and order dated 6/9.5.2005 passed by learned Additional Sessions Judge (Fast Track Court), Bhiwani.

(2.) Vide impugned judgment and order, learned trial Court convicted the appellant under Section 307 IPC and sentenced him to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 2,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of two months. The period of detention already undergone by him in the course of investigation and trial of the case was ordered to be set off against the substantive sentence awarded to him.

(3.) Sohan Lal, who had received injuries in the occurrence in question, has also filed Criminal Revision 1355 of 2005 wherein he has sought enhancement of the sentence of imprisonment imposed upon the appellant. As the appeal as well as the revision arise from the same judgment of conviction and sentence, they are being disposed of by a common judgment.